N RAMU Vs. PILLAPPA

JUDGEMENT

(1.) ANIMADVERTING upon the order 2.1.2012 passed by the Subordinate Court, Hosur, in C.M.A.No.2 of 2010 confirming the order dated 16.10.2009 passed by the District Munsif, Hosur, in I.A.No.709 of 2009 in O.S.No.238 of 2000, this civil revision petition is filed.

(2.) A thumbnail sketch of the germane facts absolutely necessary and germane for the disposal of this civil revision petitione would run thus:

(3.) HE would also submit that the matter is relating to neighbours; adjacent to the main road; the defendants are owning lands, over which alone, easementary right of necessity is claimed by the plaintiff, who is owning land beyond the land of the defendants. If the defendants are not given opportunity to contest the matter, then once and for all, they would be losing their admitted ownership over the extent of 58 metres X 5 metres, which is the suit property.